Himachal Pradesh High Court
M/S. Ishwar Singh And Associates ... vs Nbcc (India) Limited on 2 November, 2018
Bench: Surya Kant, Ajay Mohan Goel
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
CWP No. 2618/2018-B
.
Date of decision: November 02, 2018
M/s. Ishwar Singh and Associates Construction Pvt. Ltd.
....Petitioner
Versus
NBCC (India) Limited ....Respondent
Coram:
The Hon'ble Mr. Justice Surya Kant, Chief Justice.
The Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
Whether approved for reporting?1
For the petitioner : M/s. Aman Pal and Shivank Singh Panta,
Advocates
For the respondents : Mr. Rajesh Sharma, ASGI for
respondents No.2 & 4.
Surya Kant, Chief Justice. (Oral)
Learned counsel for the petitioner submits that he may be permitted to withdraw the present writ petition at this stage, with liberty to pursue the representation/claim put forth before NBCC (India) Limited.
2. We have no reason to doubt that NBCC (India) Limited will attempt to resolve the controversy, so that the under going project is completed at the earliest.
1Whether the reporters of Local Papers may be allowed to see the judgment?
::: Downloaded on - 06/11/2018 22:57:12 :::HCHP 23. The writ petition is disposed of as withdrawn with .
liberty as prayed for, so also pending application(s) if any.
(Surya Kant),
Chief Justice
November 02, 2018
(rana)
r to (Ajay Mohan Goel),
Judge.
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